High Courts08 Dec 1998Allowed
Torrent Laboratories Ltd. Vs Ciba-Geigy Ltd.
Gujarat High Court · (1998) 12 GUJ CK 0100
Trade and Merchandise Marks Act, 1958 — Section 109(5), 11, 12(1), 18(1), 48
COURT ARCHIVE
Gujarat High Court judgments, 1998
660 judgments · page 5 of 33
High Courts08 Dec 1998Allowed
State of Gujarat Vs Gangaram Khanmal Sindhi
Gujarat High Court · (1999) CriLJ 4901
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
High Courts08 Dec 1998Allowed
East India Transformer and Switchgear Pvt. Ltd. Vs Gujarat Electricity Board
Gujarat High Court · (1998) 12 GUJ CK 0006
Constitution of India, 1950 — Article 14
High Courts04 Dec 1998
Belim Jiva Rahim Sultan Vs District Collector
Gujarat High Court · (1998) 12 GUJ CK 0099
High Courts04 Dec 1998Allowed
Oagkan Traders Vs Sales Tax Officer
Gujarat High Court · (2003) 133 STC 180
Gujarat Sales Tax Act, 1969 — Section 42Gujarat Sales Tax Rules, 1970 — Rule 37A
High Courts04 Dec 1998
R.D. Pandya Vs Gujarat State Handloom Deve., Corporation Ltd.
Gujarat High Court · (1998) 12 GUJ CK 0071
Industrial Disputes Act, 1947 — Section 25F
High Courts04 Dec 1998
Cynides Chemicals Co. Vs State of Gujarat
Gujarat High Court · (1998) 12 GUJ CK 0042
Central Sales Tax Act, 1956 — Section 5A, 8(5)Gujarat Sales Tax Act, 1969 — Section 49
High Courts04 Dec 1998
State of Gujarat and Others Vs Heirs of Sitabai Ramchandra S. Ragunath Ramchandra S. Baxi and Others
Gujarat High Court · (1999) 3 GLR 2115
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5
High Courts03 Dec 1998
Commissioner of Gift Tax Vs Punjabhai Kalabhai
Gujarat High Court · (2000) 243 ITR 223
Partnership Act, 1932 — Section 55
High Courts03 Dec 1998Dismissed
Chairman Geb and 1 Vs M.M. Lakha
Gujarat High Court · (1998) 12 GUJ CK 0052
High Courts03 Dec 1998
Union of India (UOI) Vs Manubhai Parmar Divl Secretary
Gujarat High Court · (1998) 12 GUJ CK 0038
Industrial Disputes Act, 1947 — Section 33
High Courts03 Dec 1998Allowed
Khushalbhai Jethabhai Parmar Vs State of Gujarat
Gujarat High Court · (1998) 12 GUJ CK 0036
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts03 Dec 1998Dismissed
Piyushkumar Tritkumar Shah Vs State of Gujarat and Others
Gujarat High Court · (1999) CriLJ 2154
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 12A, 3, 3(1), 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)
High Courts03 Dec 1998Dismissed
Janardan Badrinarayan Patel and Another Vs Sheth Ambalal Himatlal (since deceased by his LRs.) and Others
Gujarat High Court · AIR 1999 Guj 162 : (1999) 3 GLR 1916
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 64Hindu Succession Act, 1956 — Section 15(2)
High Courts03 Dec 1998
R. Ochhavlal and Company Vs Chief Commissioner of Income Tax Central
Gujarat High Court · (1998) 12 GUJ CK 0003
Income Tax Act, 1961 — Section 276C, 279(1)
High Courts02 Dec 1998
Hussain Ismail Miyana Vs State of Gujarat and Others
Gujarat High Court · (1999) 2 GLR 1260
Constitution of India, 1950 — Article 22(5), 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(2)
High Courts02 Dec 1998
Bank of Maharashtra Vs Official Liquidator, Navjivan Trading Finance Pvt. Ltd.
Gujarat High Court · (1999) 96 CompCas 234
Companies Act, 1956 — Section 227, 441, 46, 529, 530Provincial Insolvency Act, 1920 — Section 34, 54
High Courts01 Dec 1998Allowed
Dafer Gafar Sulernan Vs State of Gujarat and Others
Gujarat High Court · (1999) CriLJ 3471
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 323, 326
High Courts01 Dec 1998
Commissioner of Income Tax Vs The Anil Starch Products Ltd.
Gujarat High Court · (1998) 12 GUJ CK 0096
Income Tax Act, 1961 — Section 256(1), 37, 40, 40A(5)
High Courts01 Dec 1998
Officer on Duty, Laq Vs Aiyub Haji Ahmed Ismail Bada
Gujarat High Court · (1998) 12 GUJ CK 0091
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 96Land Acquisition Act, 1894 — Section 23(2), 4, 4(1), 51, 51ARegistration Act, 1908 — Section 57